Section 10 in The Rajasthan Indian Medicine Act, 1953
10. Reconstitution of Board.
- Within [three] [Substituted by Raj. Act No. 19 of 1956.] years from the date on which this Act comes into force and thereafter upon the expiry of every five years, the Board shall be reconstituted and for that purpose there shall be fresh nominations and general elections in the prescribed manner.
